Radhey Shyam vs State Of U.P. Thru Prin Secy Home ...
2012 Latest Caselaw 2503 ALL

Citation : 2012 Latest Caselaw 2503 ALL
Judgement Date : 13 June, 2012

Allahabad High Court

Radhey Shyam vs State Of U.P. Thru Prin Secy Home ... on 13 June, 2012

Bench: Shri Narayan Shukla, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 4759 of 2012
 

 
Petitioner :- Radhey Shyam
 
Respondent :- State Of U.P. Thru Prin Secy Home Deptt And Others
 
Petitioner Counsel :- Rajendra Nath
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Vishnu Chandra Gupta,J.

Notices on behalf of opposite parties 1 to 3 have been accepted by learned Government Advocate.

Issue notice to opposite party No.4.

Four weeks' time as prayed by learned Additional Government Advocate is allowed to file the counter affidavit.

List thereafter.

In the mean time, as an interim measure, it is provided that the petitioner shall not be arrested in Case Crime No. 506 of 2012, under Section 420 IPC Police Station Kotwali Jais, District Chhatrapati Shahuji Maharaj Nagar, till filing of the police report under Section 173(2) of Cr.P.C.

Order Date :- 13.6.2012

A.Nigam